REGENT COMPUTRONICS PVT. LTD.

Mudita Bajpai Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
SHIV SHANKAR DAL MILLS INDER SAIN VS. STATE OF HARYANA [REFERRED TO]
SURESH CHANDRA VERMA VS. CHANCELLOR NAGPUR UNIVERSITY [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
RITESH R SAH VS. Y L YAMUL [REFERRED TO]
SHANGRILA FOOD PRODUCTS LIMITED VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. DINA NATH SHUKLA [REFERRED TO]
RAJESH KUMAR DARIA VS. RAJSTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]
RAMESH CHANDRA SANKLA VS. VIKRAM CEMENT [REFERRED TO]
DAVESH NAGALYA (DEAD) VS. PRADEEP KUMAR (D) THR. LRS. AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Gaurav Mehrotra, learned counsel for the petitioner and learned Standing Counsel for the State-respondent and Sri R.K. Upadhyay, learned counsel for the respondent-Commission.

(2.) By means of the present writ petition, the petitioner has prayed for the following reliefs :-

(3.) Brief fact of the case is that the State Government issued a government order dtd. 27/9/1972, providing age relaxation to the dependent of freedom fighters. In addition to the aforesaid government order, the State Government issued government orders dtd. 1/11/1947, 31/1/1957. 14/8/1972, 19/2/1977, 14/11/1985, 3/9/1992 and 31/10/2013 on the issue involved in the present writ petition.

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MUDITA BAJPAI Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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